Section 29A in The Coimbatore City Municipal Corporation Act, 1981
29A. [Notwithstanding anything contained] [Substituted by Tamil Nadu Tax of Profession, Trade and Callings Act, 1992 (Tamil Nadu Act 24 of 1992).] in any rule in this part; it shall not be necessary for the Commissioner to serve any notice for the levy of any collection of property tax under section 117.
